H.R. PURUSHOTHAMA Vs. STATE BY K.R. PET RURAL POLICE STATION, MANDYA DISTRICT, REPRESTENTED BY STATE PUBLIC PROSECUTOR, HIGH COURT BUILIDINGS, BANGALORE-560001

JUDGEMENT

(1.) THIS petition is filed seeking to quash the proceedings so far as the petitioner is concerned in. CC NO.372/2009 pending on file of C.J. & J.M.F.C., Court, K.R.Pet, Mandaya District.

(2.) THE petitioner has been charge sheeted along with the driver of the vehicle on the ground that, the petitioner has given his bike to the driver of the vehicle and that the driver of the vehicle has committed the offence under Section. 279, 337, 338 of IPC r/w Section 184, 177, 181,182 of Indian Motor Vehicles Act

(3.) THE part played by the petitioner is that, he has giving his bike to the driver of the vehicle and no offence is prescribed for the owner of the vehicle, who has lent his vehicle to come body else. Hence, action of the petitioner is not an offence at all. It is the driver who is lisble for the offence. It is stated that, the petitioner was not even present when the accident took place. Hence, inclusion of the petitioner as accused is misconception on the part of the police and necessarily, petition deserves to be allowed.